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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1)(a) in The Assam Economic and Statistical (Junior) Service Rules, 1980

(a)Before the end of each year the Appointing Authority shall make an assessment of the likely number of vacancies to be filled up by direct recruitment during the next year in each cadre and shall intimate the same to the Board together with the details about reservation for candidates belonging to Scheduled Castes, Scheduled Tribes or any other category as may be ordered by Government under Rule 19 and about carry forward of such vacancies.